Pravati Behera Vs Union Of India, Represented Through General Manager, East Coast Railway, E.Co.R. Sadan, Chandrasekharpur, Bhubaneswar, Dist. � Khurda � 752017 & Ors
.... rn employees on the issue of recovery, where payments have mistakenly been made by the employer, in excess of their entitlement. Be that as it may, based on the decisions referred to herein above, we may, as a ready reference, summarise the following few situations, wherein recoveries by the emp ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Brahmananda Sahoo Vs Union Of India, Represented Through Its Director General Of Post, Dak Bhawan, New Delhi-110001 & Ors
.... to Ld. Counsel for the applicant, applicant was not posted “to officiate” in the post of SPM, Marthapur SO while working as PA Dhenkanal HO, as the case may be, rather in his present capacity as PA he was kept “incharge” of the post of SPM, Marthapur SO. It is also submitted that he was kept in ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Sushil Kumar Sahoo Vs Union Of India, Represented Through Its Director General Of Post, Dak Bhawan, New Delhi-110001. & Ors
.... rding to Ld. Counsel for the applicant, applicant was not posted “to officiate” in the post of SPM, Gadasila SO while working as PA Dhenkanal HO, as the case may be, rather in his present capacity as PA he was kept “incharge” of the post of SPM, Gadasila SO. It is also submitted that he was kept ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Shyam Sundar Meena Vs Union Of India & Ors
.... e that he/she had not been debarred in any of the examinations previously conducted by SSC, UPSC and other government recruiting agencies. 11. That the interview of the Applicant was held on 28.01.2015 after a period of more than one year from the date of his debarment i.e. 24.12.2013. Part ...
Central Administrative Tribunal Principal Bench, New Delhi
Ashish Bhatnagar & Ors Vs Tarun Bajaj, I.A.S, Secretary, Ministry Of Finance, Department Of Revenue, Government Of India, New Delhi. & Ors
.... to para 5 and 6 of the compliance affidavit as well as promotion order, learned counsel for the respondent states that DPC has been held and direction given in the order passed by this Tribunal has been complied with. Thus, the proceedings of the contempt may be closed and notices issued to the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Puja Jakhar Vs Commissioner Of Police, PHQ, MSO Building, IP Estate, New Delhi & Ors
.... s by the other benches had allowed the OA and had directed the respondents to re-examine the applicant. He submits that the said decision squarely covers the issue at hand. 3. He also draws our attention to the fact that there were many other such matters wherein the applicants suffering fr ...
Central Administrative Tribunal Principal Bench, New Delhi
Sandeep Kumar Singh Son Of Fateh Bahadur Singh Vs Satish Kumar, General Manager, North Central Railway, Prayagraj. & Ors
.... 164/2022 dated 20.12.2022 and letter dated 05.07.2023, the entire selection proceeding conducted by the Administration is wrong from the initial notification dated 08.02.2022. Hence, in the interest of justice the competent authority has taken decision to cancel the notification dated 08.02.2022 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manoj Kumar Gupta Vs Union Of India Through The Secretary Of Ministry Of Personnel & (Public Grievances And Pension (DOPT) New Delhi 110001 & Ors
.... 01.03.2020. It is submitted that the applicant has submitted representation dated 13.08.2020, praying for pay parity with Shri Prem Prakash Jr. Attendant of C.A.T., Lucknow Bench. According to the applicant, Shri Prem Prakash is a Jr. Attendent and junior to him and is getting more pay as compa ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Monika Vs GNCT Of Delhi & Ors
.... re was no restrictive covenant, confining the applicants to be residents of Delhi. Accordingly, as far as the denial of non-consideration of the petitioner's status as an applicant in OBC category on the ground that the caste certificate from a Competent Authority of Govt. of NCT had not been fu ...
Central Administrative Tribunal Principal Bench, New Delhi
Sanjeev Kumar Upadhyay Vs N.K. Sinha, Secretary Ministry Of Information And Broadcasting Room No 655, A Wing Shastri Bhawan New Delhi-110001 & Ors
.... at the direction given in the O.A. has been fully complied with and the applicant has been permitted to join the duty and he has also actually joined. Thus, he prayed that the proceedings in the present Contempt Petition may be closed and notices be discharged. 3. Learned counsel for the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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